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Kumari Kanagam vs Commissioner Of Income Tax, Central-Ii on 16 February, 2015

Author: C. Nagappan

Bench: C. Nagappan

   ITEM NO.6                                   COURT NO.13                 SECTION IIIA

                                      S U P R E M E C O U R T O F      I N D I A
                                              RECORD OF PROCEEDINGS

   Petition(s) for Special Leave to Appeal (C)......CC                        No(s).
   2229/2015

   (Arising out of impugned final judgment and order dated 22/08/2012
   in TCA No. 128/2006 passed by the High Court Of Madras)

   KUMARI KANAGAM                                                           Petitioner(s)

                                                       VERSUS

   COMMISSIONER OF INCOME TAX, CENTRAL-II                                   Respondent(s)
   I.A. 1/2015(with c/delay in refiling slp)

   Date : 16/02/2015 This application was called on for hearing
   today.

   CORAM :
                                HON'BLE MR. JUSTICE C. NAGAPPAN
                                                  [IN CHAMBER]


   For Petitioner(s)                        Mr Rohit Dutta,Adv.
                                            Mr. Shibashish Misra,Adv.

   For Respondent(s)

                                 UPON hearing the counsel the Court made the following
                                                    O R D E R

Delay in re-filing the SLP is condoned.

Subject to payment of cost of Rs. 1,000/- before the Supreme Court Legal Services Committee. Proof of deposit be filed in the Registry within a week.

List before the Court after one week.

(Shiveraj Kaur) Kaur, PS to Addl.Registrar (Tapan Kr. Chakraborty) PS to Addl.Regr. COURT MASTER